Cyril Amarchand Mangaldas represented Smith & Nephew Healthcare Private Limited. Hon’ble CESTAT passed a favorable order confirming the eligibility of the Company for the concessional rate of customs duty on import of implants used for joint replacement and other types of implants for medical treatment of soft tissues. This involved analyzing medical literature for the use and function of such products, and demonstrating the same to the CESTAT to aid interpretation of the concessional rate entry. The ruling is first of a kind decision, setting a precedent for more such companies dealing with implants in India.
The transaction was led by SR Patnaik, Partner (Head – Taxation); with support from Shivam Garg, Principal Associate; and Navya Bhandari, Associate.
Ankoosh K Mehta, Partner; with support from Mansi Chheda, Senior Associate; assisted on dispute aspects of the transaction.
Ashwin Sapra, Partner (Head – Pharma & Healthcare) with support from Kartik Jain, Principal Associate; assisted on pharma related aspects of the transaction.
